Punjab-Haryana High Court
Balwan And Others vs State Of Haryana And Others on 22 February, 2024
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
2024:PHHC:028035
In the High Court of Punjab and Haryana, at Chandigarh
Review Application No. RF-356 of 2023 (O&M)
In Regular First Appeal No. 30 of 2017
And Other Connected Cases
Reserved On: 12.02.2024
Pronounced On: 22.02.2024
Balwan Singh and Others
... Review Applicant/Appellant(s)
Versus
State of Haryana and Others
... Respondent(s)
CORAM: Hon'ble Mr. Justice Anil Kshetarpal.
Present: Mr. Rakesh Nehra, Senior Advocate
with Mr. Hitesh Malik, Advocate
for the review applicant/appellant(s).
Mr. Ashwani Kumar Chopra, Senior Advocate
with Mr. Pritam Singh Saini, Mr. Vidul Kapoor and
Mr. Deepak Saini, Advocates for HSIIDC.
Mr. Jaspal Singh Pannu, Assistant Advocate General,
Haryana.
Anil Kshetarpal, J.
CM-5064-CI-2023 IN RA-RF-356-2023 IN RFA-30-2017
1. In view of the prayer made in the application, which is supported by an affidavit, the same is allowed, subject to all just exceptions. The proposed legal representatives, named in para 2 of the application, are the Class-I heirs of appellant No. 4(a)-Jagdish Kumar, who is stated to have died on 20.02.2022. They are permitted to be brought on record as the legal heirs of appellant No. 4(a)-Jagdish Kumar, for the purpose of prosecuting the present review application only.
DEEPAK KUMAR BHARDWAJ 2024.03.05 10:35 I attest to the accuracy and integrity of this document
2024:PHHC:028035 Review Application No. RF-356 of 2023 (O&M) 2 In Regular First Appeal No. 30 of 2017 And Other Connected Cases CM-5067-CI-2023 IN RA-RF-356-2023 IN RFA-30-2017
2. For the reasons stated in the application, the same is allowed and delay of 323 days in filing the review application is condoned. RA-RF-356-2023 IN RFA-30-2017 And Other Connected Cases
3. A batch of 128 review applications has come up for final disposal. On 27.10.2021, while deciding a bunch of the regular first appeals, this Court delivered the judgment in the lead case i.e. Regular First Appeal No. 30 of 2017 titled as "Balwan and Others v. State of Haryana and Others". The market value of the acquired land measuring 713 acres, 2 kanals and 5 marlas located in village Baliyana as on 13.02.2008 was assessed @ ₹16,00,000/- per acre. In the Special Leave Petitions before the Supreme Court by the landowners, the following order was passed:-
"The principal complaint which is pressed before us by the learned senior counsel for the Petitioner are two fold. Firstly, it is pointed out that in respect of land acquired under Notification dated 09.06.2006 from the same village, this Court has by judgment dated 18.05.2022 (2022 SCC OnLine SC 637) accepted the value of Rs.17 Lakhs per acre. It is pointed out that the Section 4(1) Notification in the present cases is dated 13.02.2008. Therefore, it is contended that ordinarily the price of land would certainly not have stood still and that this point was urged before the High Court and it is noted also but it is not dealt with.
The further compliant which is pressed into service is as regards the High Court not relying upon exhibit P-1. It is pointed out that the reasons given cannot be justified.DEEPAK KUMAR BHARDWAJ 2024.03.05 10:35 I attest to the accuracy and integrity of this document
The learned senior counsel for the Petitioner prays for to 2024:PHHC:028035 Review Application No. RF-356 of 2023 (O&M) 3 In Regular First Appeal No. 30 of 2017 And Other Connected Cases withdraw these SLPs with liberty to file a review. We further make it clear that in case such a review limited to these two aspects is decided against the Petitioner(s) it will be open open to the Petitioner(s) to challenge the impugned order also.
The SLP(s) is/ are dismissed as withdrawn with such liberty."
4. This Court has once again heard the learned senior counsel representing the review applicants as well as the respondents.
5. The learned senior counsel representing the review applicants submits that the Supreme Court has assessed the market value of the adjoining land to the acquired land which is the subject matter of assessment in this case on 09.06.2006 @ ₹17,00,000/- per acre in the judgment Balwan Singh (Dead) by LRs v. State of Haryana (2022) SCC Online SC 637. He submits that in these cases, notification under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as "the 1894 Act") was issued on 13.02.2008 to acquire the land in the same village. Hence, the price of the land should be more than ₹17,00,000/-. He further submits that the sale deed (Ex.P1) was produced and proved in these cases also as was produced and proved in the previous batch of cases. Hence, this Court has committed a patent error.
6. On the other hand, the learned senior counsel representing the respondent(s) submits that there is no patent error and the sale deed (Ex.P1) has already been discussed in detail in para 5.3, 5.4, 5.5 and 5.6 of the judgment.
7. This Court has considered the submissions of the learned DEEPAK KUMAR BHARDWAJ 2024.03.05 10:35 counsel representing the parties and carefully, with greatest respect, read the I attest to the accuracy and integrity of this document 2024:PHHC:028035 Review Application No. RF-356 of 2023 (O&M) 4 In Regular First Appeal No. 30 of 2017 And Other Connected Cases order passed by the Hon'ble Supreme Court on 31.10.2022. At this stage, it is considered appropriate to reproduce the tabulated compilation of the sale exemplars produced by the land owners as well as the respondents:-
Sale Exemplars produced by the land owners Sr. Ex. Vasika Date Land Area Total Sale Rate Per Revenue No. No. Consideration acre Estate/ Village
1. P1 33 6.4.2007 16 Kanal 40,00,000/- 20,00,000/- Baliyana
2. P2 682 26.6.2006 16 Kanal 50,00,000/- 25,00,000/- Bohar
3. P3 217 6.10.2009 4 Kanal 26,00,000/- 52,00,000/- Baliyana
4. P4 710 1.7.2010 19662 Sq. 5,70,37,200/- 1,42,59,300/- Baliyana Meter
5. P7 5626 27.9.2006 7 Kanal 32,12,813/- 34,50,000/- Bohar 9 Marla
6. P8 3088 3.7.2006 8 Kanal 38,06,250/- 35,00,000/- Bohar 14 Marla
7. P9 238 2.4.2006 3 Kanal 13,60,000/- 6,80,000/- Bohar 8 Marla
8. P10 5095 7.9.2006 31 Kanal 1,64,44,375/- 41,50,000/- Bohar 14 Marla
9. P11 14133 13.3.2006 5 Kanal 20,00,000/- 32,00,000/- Bohar
10. P12 3089 3.7.2006 1 Kanal 6,01,563/- 35,64,817/- Bohar 7.5 Marla
11. P13 3090 3.7.2006 4 Kanal 17,50,000/- 35,00,000/- Bohar Sale Exemplars produced by the Corporation and M/s Maruti Suzuki Limited S.No. Ex. No. Dated Area Amount Village Rate Per Acre
1. R/2 23.04.2007 29 K 58,00,000/- Baliyana 16,00,000/-
2. R/3 24.05.2007 7K-6M 9,75,000/- Baliyana 10,00,000/-
3. R/4 02.08.2007 6K-8M 10,00,000/- Baliyana 12,50,000/-
4. R/2/2 24.08.2007 6K-8M 8,62,500/- Baliyana 10,00,000/-
5. R/2/3 15.05.2007 8K 15,50,000/- Baliyana 15,50,000/-
6. R/2/4 15.05.2007 2K-5M 2,90,000/- Baliyana 10,31,111/-
7. R/2/5 15.05.2007 3K-18M 4,88,000/- Baliyana 10,01,025/- DEEPAK KUMAR BHARDWAJ 8. R/2/6 11.04.2008 5K-12M 7,70,000/- Baliyana 11,00,000/- 2024.03.05 10:35 I attest to the accuracy and integrity of this document
2024:PHHC:028035 Review Application No. RF-356 of 2023 (O&M) 5 In Regular First Appeal No. 30 of 2017 And Other Connected Cases
9. R/2/7 31.12.2007 5K 6,25,000/- Baliyana 10,00,000/-
10. R/2/8 15.05.2007 6K-7M 9,52,000/- Baliyana 11,99,370/-
11. R/2/9 31.12.2007 5K 6,25,000/- Baliyana 10,00,000/-
8. While deciding the appeals, the sale deed (Ex.P1) has been discussed in para 5.3, 5.4, 5.5 and 5.6, which are extracted as under:-
"5.3 On a careful perusal of the compiled tabulated information, it is apparent that with respect to the land situated in village Baliyana, the landowners have produced three sale deeds. The sale deed (Ex.P3 and P4) are post the date of notification under Section 4 of the 1894 Act. In the present case, the crucial date for assessing the market value of the acquired land is 13.02.2008. The remaining sale deeds are with respect to the land located in different villages. Thus, the only sale deed which is with respect to sale of the land located in the village before the date of notification under Section 4 of the 1894 Act is Ex.P1. On a careful perusal of the record, it becomes clear that 16 kanals land which was 320/1366th share of the total land measuring 68 kanals 6 marlas had been sold for a sum of ₹40,00,000/-. There are certain peculiar facts which create doubt about the genuineness of the transaction for the purpose of reliance to assess the market value of the concerned land. First of all, no stamp duty has been paid as the alleged purchaser is exempted from paying the stamp duty as per the policy of the State. The Haryana State has taken a policy decision to exempt the oustees of the compulsory acquisition of the land from the payment of the stamp duty while purchasing the land in the State. The alleged purchaser is one of the oustee. He is alleged to have purchased 16 kanals of agricultural land which is an undivided share, in a joint bigger parcel of the land. DEEPAK KUMAR BHARDWAJ No doubt, the payment has been made through the various bank 2024.03.05 10:35 I attest to the accuracy and integrity of this document 2024:PHHC:028035 Review Application No. RF-356 of 2023 (O&M) 6 In Regular First Appeal No. 30 of 2017 And Other Connected Cases transactions and it has been recited in the sale deed that the actual physical possession of the land has been delivered to the purchaser at the time of execution of the sale deed. Yet, the land, possession whereof was delivered to the purchaser, has neither been identified through killa/khasra number nor through any other mode. The purchaser of an unpartitioined part of the joint land may opt to get the possession thereof after partition of joint land. However, if there is a recital with respect to delivery of actual physical possession of the purchased land, then it has to be with reference to the killa/khasra number or any other mode of identification to identify the land specifically from the revenue records. It is not the case of the landowners that the purchaser was delivered possession of the entire joint land although he purchased only a small portion in the joint land. Hence, the judgment in Mehrawal Khewaji Trust's case (supra) has no application.
5.4 There is yet another aspect which has come to the notice of the Court. The sale deed is scribed by Subhash Chander Sangwan, a professional scribe. The sale deeds Ex.R2, R2/2, R2/4, R2/5, R2/7, R2/8 and R2/9 are also scribed by the same scribe. In these sale deeds also, similarly undivided shares, out of joint land, have been shown to have purchased but while referring to the delivery of actual physical possession, killa/khasra numbers have not been disclosed for identifying the parcel of land possessed whereof such actual physical possession has been delivered. Once we compare the sale deeds Ex. R3, R4, R2/3 and R2/6, it is evident that even in the case of sale of an undivided part in the joint land, the delivery of possession has been recited while referring to a specific killa number.
5.5 Keeping in view the aforesaid facts, there is a lurking DEEPAK KUMAR BHARDWAJ 2024.03.05 10:35 I attest to the accuracy and doubt about the genuineness of the sale transaction Ex.P1 for integrity of this document 2024:PHHC:028035 Review Application No. RF-356 of 2023 (O&M) 7 In Regular First Appeal No. 30 of 2017 And Other Connected Cases the purpose of placing reliance to assess the market value of the acquired land. It is significant to note here that the Corporation had initiated the acquisition proceedings of more than 700 acres of land in village Baliyana vide a notification dated 09.06.2006. The Corporation has produced as many as ten sale deeds with respect to sale transactions after 09.06.2006 which prove that the prices of the unacquired land, remaining after first notification, did not increase exorbitantly as it sought to be projected by the learned counsel representing for the appellants. The landowners have not produced any evidence to prove that the aforesaid sale deeds produced by the Corporation do not reflect the correct price. The Corporation is not a party to the sale deeds which have been produced in evidence.
5.6 Now the stage is set for analyzing the arguments of the learned counsel representing the appellants. It may be noted here that the learned counsel treats the base market value at ₹17,00,000/- on 09.06.2007 which is infact the assessment made by the Reference Court with respect to the acquisition initiated on 09.06.2006 vide notification under Section 4 of the 1894 Act. This is only an assessment made by the Reference Court on preponderance of the probabilities. Thereafter, the learned counsel representing the landowners has tried to project as if the price increased from ₹17,00,000/- to ₹20,00,000/- per acre within a period of ten months so as to reflect the increase of 17.65% per annum by referring to the sale exemplar Ex.P1. In the considered view of this Court, this is not the accurate way to assess the market value of the acquired land. This Court has already discussed its doubt about the genuineness of the sale exemplar Ex.P1 for assessing the market value of the acquired land. Thereafter, the learned DEEPAK KUMAR BHARDWAJ 2024.03.05 10:35 I attest to the accuracy and counsel has tried to project that from 06.04.2007 the prices integrity of this document 2024:PHHC:028035 Review Application No. RF-356 of 2023 (O&M) 8 In Regular First Appeal No. 30 of 2017 And Other Connected Cases should increase between 55 to 100% over a period of ten months on the base market value price of ₹20,00,000/-. In the considered view of this Court, this is not the manner in which the market value of the acquired land is to be assessed particularly when sale exemplars of the contemporaneous period have been produced. Similarly, the learned counsel has erred in relying upon the sale of the land measuring 699.53 acres by the Corporation to M/s Maruti Suzuki Limited @ ₹75,00,000/- per acre. As per Section 23 and 24 of the 1894 Act, the sale deed post the date of notification under Section 4 of the 1894 Act cannot be taken into consideration. The reliance in this regard can be placed on the judgment of the Hon'ble Supreme Court in Maya Devi (Dead) through Legal Representative and Others v. State of Haryana and Others (2018) 2 SCC 474. The relevant discussion is in para 5, which is extracted as under:-
"5. So far as the first contention is concerned, the sale deed relied upon by the appellants/claimants dated 27.12.1988 is post notification. Sub-section (1) of Section 23 of the Act provides that the compensation to be awarded shall be determined by the reference court, based upon the market value of the acquired land at the date of the publication of the notification under Section 4(1). In Kolkata Metropolitan Development Authority v. Gobinda Chandra Makal and Anr. (2011) 9 SCC 207, it was held that the relevant date for determining the compensation is the date of publication of the notification under Section 4(1) of the Act in the Gazette. In para (34), it was held as under:-
"34. One of the principles in regard to determination of the market value under Section DEEPAK KUMAR BHARDWAJ 2024.03.05 10:35 I attest to the accuracy and 23(1) is that the rise in market value after the integrity of this document 2024:PHHC:028035 Review Application No. RF-356 of 2023 (O&M) 9 In Regular First Appeal No. 30 of 2017 And Other Connected Cases publication of the notification under Section 4(1) of the Act should not be taken into account for the purpose of determination of market value. If the deeming definition of "publication of the notification" in the amended Section 4(1) is imported as the meaning of the said words in the first clause of Section 23(1), it will lead to anomalous results. The owners of the lands which are the subject-matter of the notification and neighbouring lands will come to know about the proposed acquisition, on the date of publication in the Gazette or in the newspapers. If the giving of public notice of the substance of the notification is delayed by two or three months, there may be several sale transactions in regard to nearby lands in that period, showing a spurt or hike in value in view of the development contemplated on account of the acquisition itself."
Applying the ratio of the above decision, we are of the view that the post notification instances cannot be taken into consideration for determining the compensation of the acquired land."
9. There is a small typographical error in third sentence of para 5.6 as the base market value @ ₹17,00,000/- should be as on 09.06.2006 and not on 09.06.2007 which, in fact, stands clarified from the second part of the same very sentence.
10. It shall be noted here that the judgment of the Court, while assessing the market value of the acquired land, is based upon preponderance of probabilities. The assessment of the market price of the DEEPAK KUMAR BHARDWAJ 2024.03.05 10:35 land is based on evaluation/analysis of the evidence produced before the I attest to the accuracy and integrity of this document 2024:PHHC:028035 Review Application No. RF-356 of 2023 (O&M) 10 In Regular First Appeal No. 30 of 2017 And Other Connected Cases Court. If proper evidence is not produced, then the assessment of the market value by the Court may not be true reflection of the market value of the acquired land. Hence, the assessment of the market value by the Court is based upon subjective satisfaction of the Court, which, in turn, is based upon the evidence which has been produced by the parties. Whereas on the other hand, copies of the sale deeds of the parcels of land which are having comparatively similar location with the acquired land are better pieces of evidence when compared to the assessment made by the Court. This can be better explained on perusal of the tabulated compilation. Though the Supreme Court has assessed the market value of the land @ ₹17,00,000/- per acre as on 09.06.2006 with respect to the same village but perusal of the sale deeds (Ex.R/2, Ex.R/3, Ex.R/4, Ex.R2/2, Ex.R2/3, Ex.R2/4, Ex.R2/5, Ex.R2/6, Ex.R2/7, Ex/R2/8 and Ex.R2/9) consistently prove that despite notification dated 09.06.2006, land comprised in comparative parcels of the land in the same village were being sold at a price which was less than ₹17,00,000/-. In fact, as many as 11 sale deeds have been produced by the respondents out of which the best sale instance is Ex.R2. It is not proved that the sale instance (Ex.R2) is with respect to the parcel of land which is not comparable with the acquired land. The highest price in the various sale deeds produced by the State of Haryana in the tabulated compilation prove that the price of the land in the village was not more than ₹ 16,00,000/- per acre. On 06.04.2007 i.e. after a period of ten months from the date of previous notification dated 09.06.2006, the land measuring 29 kanals has DEEPAK KUMAR BHARDWAJbeen sold in the village @ ₹16,00,000/- per acre. Through this sale instance, 2024.03.05 10:35 I attest to the accuracy and integrity of this document 2024:PHHC:028035 Review Application No. RF-356 of 2023 (O&M) 11 In Regular First Appeal No. 30 of 2017 And Other Connected Cases more than 3½ acres of land was sold in the same village i.e. Baliyana. Similarly, the sale instances (Ex.R/3, Ex.R2/6, Ex.R2/8) which are with respect to the land measuring nearly of 1 acre prove that the various parcels of land were being consistently sold at a price which was less than ₹16,00,000/- per acre.
11. On the other hand, the land owners (applicants) have failed to produce any other sale deed except Ex.P1 relating to the contemporaneous period to help the Court to assess the price. Hence, this Court was left with no choice but to rely upon the sale deeds produced by the respondents.
12. Furthermore, it shall be noted that this Court has already elaborately explained the reasons which weighed with the Court while ignoring the sale instance (Ex.P1) for the purpose of assessing the market value of the acquired land. Although the learned senior counsel representing the review applicants contends that such reasons are not proper, however, this cannot be a ground to review the judgment.
13. This Court has carefully read the judgment passed by the supreme Court in Balwan Singh's case (supra). While deciding that case, the market value of the acquired land located in village Kheri Sadh in two different phases and village Baliyana was decided. The correctness of the market value of the acquired land in village Baliyana @ ₹17,00,000/- per acre assessed by the High Court was upheld by the Supreme Court, which would be clear from para 36 and 37 of the judgment. It shall be noted here that while assessing the market value of the acquired land, the Court does DEEPAK KUMAR BHARDWAJ 2024.03.05 10:35 not grant a decree of declaration that a particular price is the market value of I attest to the accuracy and integrity of this document 2024:PHHC:028035 Review Application No. RF-356 of 2023 (O&M) 12 In Regular First Appeal No. 30 of 2017 And Other Connected Cases the acquired land on the date of notification under Section 4 of the Land Acquisition Act, 1894. The Court is expected to assess the market value on the basis of the evidence produced before it. Hence, the assessment of market value made in the previous judgment is relevant and a good piece of evidence, however, it cannot be preferred as compared to the direct evidence i.e. the sale deeds of the contemporaneous period of the comparative parcels of the land.
14. Keeping in view aforesaid discussions, finding no merits, all the review applications are dismissed.
15. The miscellaneous application(s) pending, if any, in all the review applications shall stand disposed of.
(Anil Kshetarpal) Judge February 22, 2024 "DK"
Whether speaking/reasoned :Yes/No
Whether reportable : Yes/No
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DEEPAK KUMAR BHARDWAJ
2024.03.05 10:35 11. RA-RF-379-2023 Bhim Singh Since Deceased Through LRs. And Another.
I attest to the accuracy and
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2024:PHHC:028035
Review Application No. RF-356 of 2023 (O&M) 13
In Regular First Appeal No. 30 of 2017
And Other Connected Cases
Sr. No. Case No. Title
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2024.03.05 10:35
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2024:PHHC:028035
Review Application No. RF-356 of 2023 (O&M) 14
In Regular First Appeal No. 30 of 2017
And Other Connected Cases
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Haryana And Others
68. RA-RF-397-2023 Dharambir And Others V. State Of Haryana And Others
69. RA-RF-382-2023 Balbir Singh And Others V. State Of Haryana Others
70. RA-RF-384-2023 Hari Singh V. State Of Haryana And Others
71. RA-RF-383-2023 Om Narain (Since Deceased) Through LRs. And Ors V.
State Of Haryana And Others
72. RA-RF-311-2023 Meer Singh (Deceased) Through LRs. V. State Of
Haryana And Others
73. RA-RF-390-2023 Chander Since Deceased Through LRs. And Others V.
State Of Haryana And Others
74. RA-RF-389-2023 Kheri Since Deceased Through LRs. V. State Of Haryana
And Others
75. RA-RF-388-2023 Vedpal And Others V. State Of Haryana And Others
76. RA-RF-387-2023 Rajbir Singh Alias Raj Singh Through His LRs. V. State
Of Haryana And Others
77. RA-RF-386-2023 Kheri Deceased Through LRs. V. State Of Haryana And
Others
78. RA-RF-331-2023 Hukam Singh V. State Of Haryana And Others
79. RA-RF-333-2023 Harpal Singh And Others V. State Of Haryana And Others
DEEPAK KUMAR BHARDWAJ 80. RA-RF-334-2023 Pawan Kumar V. State Of Haryana And Others
2024.03.05 10:35
I attest to the accuracy and
integrity of this document
2024:PHHC:028035
Review Application No. RF-356 of 2023 (O&M) 15
In Regular First Appeal No. 30 of 2017
And Other Connected Cases
Sr. No. Case No. Title
81. RA-RF-340-2023 Smt. Santosh And Others V. State Of Haryana And Others
82. RA-RF-342-2023 Dharampal (Deceased) Through LRs. And Another V.
State Of Haryana And Others
83. RA-RF-341-2023 Dhan Raj (Deceased) Through LRs. And Others V. State
Of Haryana And Others
84. RA-RF-306-2023 Azad And Another V. State Of Haryana And Others
85. RA-RF-309-2023 Ashok Kumar And Another V. State Of Haryana And
Others
86. RA-RF-327-2023 Sube Singh (Deceased) Through LRs. And Others V. State
Of Haryana And Others
87. RA-RF-285-2023 Partap Singh V. State Of Haryana And Others
88. RA-RF-284-2023 Azad Singh And Another V. State Of Haryana And Others
89. RA-RF-286-2023 Dharamender And Others V. Lac Cum Dro, Rohtak And
Others
90. RA-RF-287-2023 Jagbir Singh And Others V. State Of Haryana And Others
91. RA-RF-279-2023 Azad Singh And Another V. State Of Haryana And Others
92. RA-RF-280-2023 Sanjeet And Another V. State Of Haryana And Others
93. RA-RF-283-2023 Tara Chand (Deceased) Through LRs.. And Others V.
State Of Haryana And Others
94. RA-RF-281-2023 Meer Singh (Deceased) Through LRs. And Others V.
State Of Haryana And Others
95. RA-RF-282-2023 Rajender Singh (Deceased) Through LRs. And Others V.
State Of Haryana And Others
96. RA-RF-357-2023 Maha Singh (Deceased) Through LRs.. And Others V.
State Of Haryana And Others
97. RA-RF-276-2023 Sajjan Singh (Deceased) Through LRs.. And Others V.
State Of Haryana And Others
98. RA-RF-337-2023 Sish Pal And Others V. State Of Haryana And Others
99. RA-RF-336-2023 Santosh And Others V. State Of Haryana And Others
100. RA-RF-370-2023 Jitender Singh And Others V. State Of Haryana And
Others
101. RA-RF-369-2023 Raghbir Singh Through LRs. V. State Of Haryana And
Others
102. RA-RF-274-2023 Dhan Raj (Deceased) Through LRs. And Others V. State
Of Haryana And Others
103. RA-RF-305-2023 Hawa Singh V. State Of Haryana And Others
104. RA-RF-1-2024 Ramphal Through LRs. And Another V. State Of Haryana
And Others
105. RA-RF-310-2023 Smt. Meena V. State Of Haryana And Others
106. RA-RF-318-2023 Ram Kanwar And Others V. State Of Haryana And Others
107. RA-RF-399-2023 Dalip Deceased Through LRs. V. State Of Haryana And
Others
108. RA-RF-319-2023 Ishwar Singh V. State Of Haryana And Others
109. RA-RF-320-2023 Umed Singh And Others V. State Of Haryana And Others
110. RA-RF-321-2023 Om Parkash V. State Of Haryana And Others
111. RA-RF-322-2023 Dharambir @ Dharampal (Deceased) Through LRs. And
Another V/ S State Of Haryana And Others
112. RA-RF-323-2023 Narender And Others V. State Of Haryana And Others
113. RA-RF-330-2023 Maha Singh V. State Of Haryana And Others
114. RA-RF-349-2023 Raj Kumar And Others V. State Of Haryana And Others
115. RA-RF-348-2023 Virender And Others V. State Of Haryana And Others
DEEPAK KUMAR BHARDWAJ
2024.03.05 10:35
I attest to the accuracy and
116. RA-RF-347-2023 Preet Singh (Deceased) Through LRs. V. State Of
integrity of this document
2024:PHHC:028035
Review Application No. RF-356 of 2023 (O&M) 16
In Regular First Appeal No. 30 of 2017
And Other Connected Cases
Sr. No. Case No. Title
Haryana And Others
117. RA-RF-350-2023 Smt. Shanti (Deceased) Through LRs. And Others V.
State Of Haryana And Others
118. RA-RF-351-2023 Umed Singh (Deceased) Through LR. V. State Of
Haryana And Others
119. . RA-RF-352-2023 Lehna Singh (Deceased) Through. LRs. And Others V. State Of Haryana And Others
120. RA-RF-353-2023 Ompati And Others V. State Of Haryana And Others
121. RA-RF-354-2023 Smt. Ramrati (Deceased) Through LRs. And Others V. State Of Haryana And Others
122. RA-RF-364-2023 Ramphal (Deceased) Through LRs. And Others V. State Of Haryana And Others
123. RA-RF-275-2023 Dhan Raj (Deceased) Through LRs. And Others V. State Of Haryana And Others
124. RA-RF-277-2023 Bhalle Ram (Deceased) Through LRs.. V. State Of Haryana And Others
125. RA-RF-278-2023 Jai Chand V. State Of Haryana And Others
126. RA-RF-303-2023 Ravinder And Another. V. State Of Haryana And Others
127. RA-RF-302-2023 Krishan Kumar And Others V. State Of Haryana And Others
128. RA-RF-304-2023 Azad Singh (Deceased) Through LRs. V. State Of Haryana And Others (Anil Kshetarpal) Judge February 22, 2024 "DK"
DEEPAK KUMAR BHARDWAJ 2024.03.05 10:35 I attest to the accuracy and integrity of this document